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[Cites 0, Cited by 30] [Section 129A(1)] [Section 129A] [Entire Act]

Union of India - Subsection

Section 129A(1)(a) in The Customs Act, 1962

(a)a decision or order passed by the [Commissioner of Customs] [[ Substituted by Act 22 of 1995, Section 50, for " Collector of Customs" and " Collector
(Appeals)" , respectively (w.e.f. 26-5-1995).]] as an adjudicating authority;